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[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Tamilnadu - Subsection

Section 36(2)(b) in Tamil Nadu Aliyasantana Act, 1949

(b)In other cases, the division shall be effected in the following manner:-
(i)In one-half of the kutumba properties, kavaru shall be allotted such share as would fall to it if a division thereof were made per capita among all the members of the kutumba then living.
(ii)In the other half of the kutumba properties, the kavaru shall be allotted such share as would fall to it, if a division thereof were made per stirpes among the kavarus.